Section 745 in Rules of the High Court of Judicature for Rajasthan, 1952
745. Section 5, Limitation Act applicable.
(1)The provisions of section 5 of the Indian Limitation Act shall apply to appeals Civil or Criminal under the Act.(2)Code of Civil Procedure. Code of Criminal Procedure and High Court Rules to apply. - The provisions of the Code of Civil Procedure, the Code of Criminal Procedure and the rules of the High Court, 1952, unless inconsistent with these rules shall apply mutatis mutandis to Civil and Criminal Proceedings and appeals under these rules.[Chapter XXIX-A] [Rules 745-A to 745-Z inserted vide Rajasthan Government Gazette Extraordinary, Part IV-C, dated 3-4-1967, pp. 1-9.] Rules in regard to election petitions under the Representation of the People Act, 1951
